Vinod Kumar Jain vs Amit Singh
2023 Latest Caselaw 17597 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         FA No. 1908 of 2023
                                           (VINOD KUMAR JAIN AND OTHERS Vs AMIT SINGH AND OTHERS)

                           Dated : 19-10-2023
                                   Mr. N.K. Gupta - Senior Advocate with Mr. Shatru Daman Singh

                           Bhadouriyia - Advocate for appellants.
                                   Heard on admission;
                                   Appeal being arguable is admitted for final hearing.
                                   Let notices be issued to the respondents on payment of process fee

within seven working days by RAD as well as Ordinary mode, returnable within

four weeks.

Record of court below has already been received. Also heard on I.A.No.5129 of 2023, an application for stay. Considering the facts and circumstances of the case, I.A. No.5129/2023 is allowed and it is hereby directed that the effect and operation of impugned judgment and decree dated 28/08/2023 in Civil Suit No.117-A/2015 passed by

12th District Judge, Gwalior (M.P.) shall remain stayed till the next date of hearing.

List the case in the week commencing 28.11.2023. Certified copy as per rules.

(SUNITA YADAV) JUDGE

(LJ*)

Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 10/20/2023 10:36:45 AM